Telangana High Court
V.Yugender Kumar And Another vs The State Of Telangana And Another on 31 July, 2019
Author: G. Sri Devi
Bench: G. Sri Devi
THE HONOURABLE JUSTICE G. SRI DEVI
Crl.P.No.4521 of 2019
ORDER
This petition is filed under Section 482 Cr.P.C., to quash the proceedings in Crime No.511 of 2019 on the file of Madhapur (Guttala) Police Station, Cyberabad District, registered for the offences under Sections 447, 420, 290, 468, 471 and 506 IPC, against the petitioners/A2 and A3.
2. Though the petitioners have raised several grounds to quash the aforesaid proceedings, learned counsel for the petitioners requested this Court to direct the police concerned to follow the procedure under Section 41-A Cr.P.C and the guidelines issued by the Apex Court in Arnesh Kumar v. State of Bihar and another1.
3. Acceding to the request of the learned counsel for petitioners, without going into the merits of the matter, the Criminal Petition is disposed of directing the police concerned to follow the procedure under Section 41-A Cr.P.C., and the guidelines issued by the Apex Court in Arnesh Kumar's case (supra). Till then, no coercive steps shall be taken against the petitioners/A2 and A3.
4. Miscellaneous petitions, if any pending in this criminal petition, shall stand closed.
_____________ G. SRI DEVI, J st 31 July, 2019 sj 1 AIR 2014 SC 2756,